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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(a) in Punjab Apartment and Property Regulation Rules, 1995

(a)title deed of land, certificate of the Attorney at-law or an Advocate of not less than seven years standing, referred to in clause (a) of sub-section (2) of section 3 and copies of the advertisement issued under section 4;